RAMCHARAN BHUDIRAM GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE both these criminal appeals arise out of a common incident, we propose disposing them of by a common judgment.

(2.) VIDE judgment and order dated 20th October, 1993 passed by Shri S. B. Sonar, Additional Sessions Judge, Greater Bombay, in Sessions Case No. 426 of 1987 the appellants were convicted and sentenced in the manner stated hereinafter :ppellant Ramcharan Bhudiram Gupta :---

(3.) ACCORDING to the prosecution, on 1-9-1986, between 12. 15 to 12. 45 hours, at Flat No. 5 sha Sadan, Woodhouse Road, Colaba, Bombay-5, a daring robbery took place, during the course of which gold ornaments, one two in-one tape recorder, and wrist watch etc. belonging to Mrs. Theresa Juliar Hill P. W. 1 were looted. It is alleged that unknown miscreants participated in the robbery and one of them who was armed with a knife during the commission of robbery, inflicted grievous hurt with it on the person of Mrs. Theresa Hill. After committing the robbery, the miscreants are said to have run away.